STATE OF HARYANA Vs. PRINCE AND ANOTHER

JUDGEMENT

(1.) The State of Haryana has filed the present application seeking leave to prefer an appeal against the judgement dated 06.10.2016, passed by learned Addl. Sessions Judge, Ambala, for short 'Trial Court' vide which the respondents have been acquitted of the charges under Sections 148/149/323/326/307/506 of Indian Penal Code, for short 'IPC' .

(2.) The brief facts are that on 03.11.2014 at about 11.00 a.m., complainant Gabin Punia alongwith his friend Sukha @ Sukhpreet Singh was sitting in the playground of S.D. College, Ambala Cantt., then Ankit @ Tiger came there and asked as to why he was staring at him. Complainant and his friends tried to pacify Ankit, but he took out a knife and threatened with dire consequences and went away.

(3.) In order to prove its case, the prosecution examined twelve witnesses and also brought on record documentary evidence and entire incriminating material was put to accused/respondents while recording statement under Section 313 Cr.P.C., but they denied the same being falsely implicated and claimed innocence. The respondents did not lead any evidence in their defence.